Section 3(4) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(4)[After such an order has taken effect in respect of any estate or portion of an estate, the rents due in respect of ryoti lands in such estate or portion with effect from the commencement of the fasli year in which the order took effect] [Substituted for the words and figures 'After such an order has taken effect in respect of any estate or portion of an estate, the rents due in respect of ryoti lands in such estate or portion with effect from the commencement of the fasli year 1357' by section 3(iv)(a) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] as well as the rents which have fallen or may fall due in respect of such lands for [any subsequent fasli year] [Substituted for the words and figures 'any fasli subsequent to fasli 1357' by section 3( iv)(b) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] until the commencement of the fasli year in which the estate may be finally taken over by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government [and any interest payable on such rents under subsection (6)] [Inserted by section 3(i) of the Tamil Nadu Estates Land (Reduction of Rend Amendment Act, 1951 (Tamil Nadu Act VII of 1951), which section was deemed to have come into force on the 7th January 1948.] shall be recovered by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government as if such rents [and interest] [Inserted by section 3(i) of the Tamil Nadu Estates Land (Reduction of Rend Amendment Act, 1951 (Tamil Nadu Act VII of 1951), which section was deemed to have come into force on the 7th January 1948.] were arrears of land revenue due to them; and the amount so recovered in respect of each fasli, after deducting therefrom the cost of such recovery as determined in accordance with such rules as may be made by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in that behalf, and also the pesh-kash, cesses, and other moneys due from the landholder to the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government and constituting a charge on the estate shall be paid to the landholder.[Explanation.] [Added by section 3(ii) the Adaptation Order of 1950.] - The provisions of this subsection shall apply to an estate, whether the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates (Abolition and Conversion into Ryotwari) Act, 1948 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXVI of 1948), applies to it or not.
